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  • Petitions & Pleadings / DEFENCE-IN-SUITS-ON-BONDS

Petitions & Pleadings

DEFENCE IN SUITS ON BONDS

 

  1. The bond is not the defendant's bond.
  2. The defendant made payment to the plaintiff on the day according to the condition of the bond.
  3. The defendant made payment to the plaintiff after the day named and before suit of the principal and interest mentioned in the bond:

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